STERLING TEXTILE PROCESSING Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition, the petitioners seek to challenge the order of the Customs, Excise and Gold (Control) Appellate Tribunal (CEGAT) dated 8th January 1997 by which the Tribunal has modified the requirement of pre-deposit of duty as a condition for admission of the appeal by directing the petitioners to pay a sum of Rs.10,00,000/- as against Rs.53,48,000/- which was subject matter of dispute.

(2.) WE have heard the learned counsel for the petitioners and perused the impugned order. Considering the facts and circumstances of the case, we find that there is no infirmity in the order of the Tribunal. The Tribunal has considered all the submissions of the petitioners and reduced the amount of deposit from Rs.53,48,000/- to Rs.10,00,000/-. This petition is therefore devoid of any merit and hence liable to be dismissed at the admission stage itself.

(3.) THIS writ petition is disposed of accordingly. No order as to costs.